Gujarat High Court
Abdul Rauf Abdul Majid Isa @ Dhesli Thro' ... vs State Of Gujarat & 2 on 1 February, 2018
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/SCR.A/869/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO.
869 of 2018
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ABDUL RAUF ABDUL MAJID ISA @ DHESLI THRO' RIZWANA
ASLAM DHESLI....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MRS HM BHAVSAR, ADVOCATE for the Applicant(s) No. 1
SONAL J BHAVSAR, ADVOCATE for the Applicant(s) No. 1
MR JK SHAH, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 01/02/2018
ORAL ORDER
1. RULE. Learned APP waives service.
2. This is a petition for parole leave by the convict on the ground of marriage ceremony of his niece, which is scheduled on 09.02.2018.
3. Considering the facts and circumstances of the case, this petition is partly allowed. The petitioner is ordered to be enlarged on parole leave for a period of 3 (Three) days from the date of his actual release on his furnishing a bail bond of Rs. 5,000/- (Rupees Five Thousand Only) to the jail authority on usual terms and conditions. The applicant shall surrender to the jail authority on expiry of the parole leave. Rule is made absolute.
4. In the meanwhile, the orders under Section 268 of the Code of Criminal Procedure shall remain in abeyance.
Direct service is permitted.
(G.R.UDHWANI, J.) Dolly Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Feb 01 23:59:06 IST 2018